RADHEY SHARMA Vs. DTC

JUDGEMENT

(1.) WE have before us standing four writ petitioners, all employees of Delhi Transport Corporation. Three of the four petitioners hold a Group 'C' post and one holds a Group 'D' post. Ramesh Kumar Solanki works as a Peon; Radhey Shyam works as a Ticket Collector and Surjeet Singh as also Prakash Chand work as Assistant Fitters.

(2.) THE address of the four in the memo of parties tells us that they reside in unauthorized slum colonies, and what would have been the most joyous day of their life, turned out to be a nightmare.

(3.) WHAT had started happening was that the airlines in collaboration with hoteliers, through the travel agents acting as agents for both, started offering packages and unless one was careful vis-a-vis the air travel component, serious repercussions could follow when reimbursement claims were made after availing LTC.